STATE Vs. NAZAR MOHAMED

JUDGEMENT

(1.) THIS is a reference by the Ses. J. recommending that the order of commitment of the accused Nazar Mohamed by the 1st Class. Mag. of Mandalgarh, be quashed. The accused was committed to the Sessions for taking his trial for an offence under Section 466 for having added some language to the entries in the Polices Roznamaha-am of the 10th & the 12th May 1947.

(2.) I have heard the learned Asst. Govt. Advocate at length & perused the records of the case including the entries in question in the polices diary in respect of which the offence under Section 466, Penal Code, is said to have been committed by the accused who was a S. I. Police in charge of the Police Station, of Parsoli & had investigated into the report of an offence in which one Khutaj was alleged to have severely beaten his brother Raghunath. The alleged forgery which consists of subsequent additions of certain language in the said entries in the said diary does not appeal to have been committed dishonestly as stated by the learned Ses. J. , there is no evidence to show that the forgery was made with any dishonest intention. To me it appears that the addition of the language complained against has been made with a view to strengthen the conclusion at which the accused had already arrived & which had already been entered in the diary. In the absence of any evidence whatsoever as to the accused having made the addition of the language with a dishonest motive there is no possibility of any conviction even if the facts stated in the order of the commitment be accepted as proved because dishonesty of fraud in the making of a document is an essential ingredient of the offence of forgery. The absence of evidence necessary for an order of commitment is a point of law pure & simple, vide Sheo Bux Ram v. Emperor, 2 Cr. L. J. 534 : (9 C. W. N. 829) & Mani Ram, v. Emperor, 34 Gr. L. J. 14 : (A. I. R. (19) 1932 Sind 157), & the commitment in question which is based upon evidence from which evidence of a necessary ingredient of dishonesty or fraud is missing deserves to be quashed.